ASI CHOTTEY LAL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE applicant is aggrieved by the order issued by the respondents dated 28.5.1999 by which his name has been removed from the secret list of persons of doubtful integrity w.e.f. 29.12.1998. According to Mr. Bhaskar Bhardwaj, learned Counsel, this action of removing the applicant's name should have been done w.e.f. 21.5.1992 instead of 29.12.1998, as ordered by the respondents.

(2.) The brief relevant facts of the case are that the applicant was issued a charge-sheet by issuing a summary of allegations on 4.6.1992 but his name was brought on secret list of persons of doubtful integrity vide order dated 28.5.1999. The respondents have stated that this was done on the basis of the Departmental inquiry ordered against the applicant by DCP/East District order dated 16.4.1992. The Departmental inquiry was pending till the decision of the criminal case pending against one SI, Manoj Pant on the same charges. The respondents have submitted that accordingly the applicant's name continued in the secret list upto 21.5.1999. After the decision of the Criminal Court, the Departmental inquiry was decided by the Disciplinary Authority vide order dated 29.12.1998 and the applicant was exonerated of the charges. The respondents have submitted that the case of the applicant has been fully considered and there is nothing wrong in the action taken by them in issuing the impugned order dated 28.5.1999.

(3.) AFTER careful consideration of the facts and circumstances of the case, we find merit in the contentions of the learned Counsel for applicant. From the reply filed by the respondents, it is seen that they had initially taken a decision to bring the name of the applicant in the secret list of persons of doubtful integrity vide order dated 21.5.1992 on the basis of the Departmental inquiry ordered to be initiated against him. If that was so, we see no reason why his name should also not be deleted from that list from the same date when the Competent Authority took a decision vide order dated 29.12.1998 to exonerate him from the charges, on the basis of which the Departmental inquiry was initiated,